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Rajasthan High Court - Jodhpur
Jagdish vs Amritlal (2026:Rj-Jd:8462) on 16 February, 2026
[2026:RJ-JD:8462]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3554/2026
1. Jagdish S/o Lala Ram, Aged About 48 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
2. Banshi Lal S/o Lala Ram, Aged About 44 Years, R/o
Village Karnva Tehsil Desuri District Pali (Raj.).
3. Champa Lal S/o Lala Ram, Aged About 32 Years, R/o
Village Karnva Tehsil Desuri District Pali (Raj.).
4. Geeta W/o Lalaram, Aged About 64 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
5. Santosh D/o Lala Ram, Aged About 39 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
6. Suraj D/o Lala Ram, Aged About 28 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
7. Seeta D/o Kastur Ji, Aged About 67 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
8. Ramesh S/o Pukhraj, Aged About 49 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
9. Prakash S/o Pukhraj, Aged About 41 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
10. Sua W/o Pukhraj, Aged About 73 Years, R/o Village
Karnva Tehsil Desuri District Pali (Raj.).
----Petitioners
Versus
1. Amritlal S/o Chunnilal, R/o Chanchodi, Tehsil Rani, District
Pali (Raj.).
2. Kanhaiyalal S/o Girdharilal, Resident Of Village Karanwa,
Tehsil Desuri, District Pali (Raj.).
3. Deceased Kapura Ram, Through His Legal
Representatives.
4. Kanchan W/o Kapuraram, R/o Village Kirwa Tehsil Rani
District Pali.
5. Rekha D/o Kapuraram, R/o Village Kirwa Tehsil Rani
District Pali.
6. Sonal D/o Kapuraram, R/o Village Kirwa Tehsil Rani
District Pali.
7. Gulabchand S/o Chunnilal, R/o Chanchodi, Tehsil Rani,
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District Pali (Raj.).
8. Govind Lal S/o Chunnilal, R/o Chanchodi, Tehsil Rani,
District Pali (Raj.).
9. Deceased Dunga Ram S/o Magaji, Through His Legal
Representatives.
10. Patiya W/o Dunga Ram, R/o Village Karanwa, Tehsil
Desuri, District Pali (Raj.).
11. Jeeva Ram S/o Dunga Ram, R/o Village Karanwa, Tehsil
Desuri, District Pali (Raj.).
12. Vimla D/o Dunga Ram, R/o Village Karanwa, Tehsil
Desuri, District Pali (Raj.).
13. Deceased Dalla Ram S/o Girdhari Lal, Through His Legal
Representatives.
14. Prakash S/o Dalla Ram, R/o Village Kirwa Tehsil Rani
District Pali.
15. Ashok S/o Dalla Ram, R/o Village Kirwa Tehsil Rani
District Pali.
16. Suresh S/o Dalla Ram, R/o Village Kirwa Tehsil Rani
District Pali.
17. Deceased Pratap S/o Girdhari Lal, Through His Legal
Representatives.
18. Pinki W/o Pratap, R/o Village Karanwa, Tehsil Desuri,
District Pali (Raj.).
19. Deepak S/o Pratap, R/o Village Karanwa, Tehsil Desuri,
District Pali (Raj.).
20. Deepanshu S/o Pratap, R/o Village Karanwa, Tehsil
Desuri, District Pali (Raj.).
21. Moti Lal S/o Hataji, R/o Village Karanwa, Tehsil Desuri,
District Pali (Raj.).
22. Mohan S/o Girdhari, R/o Village Kirwa Tehsil Rani, District
Pali.
23. Shesha Ram S/o Chuni Lal, R/o Chanchodi, Tehsil Rani,
District Pali (Raj.).
24. Deceased Hanja Bai, Through His Legal Representatives.
25. Oti Devi D/o Chunni Lal, R/o Chanchodi, Tehsil Rani,
District Pali (Raj.).
26. Kaniya D/o Chunni Lal, R/o Chanchodi, Tehsil Rani,
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District Pali (Raj.).
27. Landholder, Through Rajasthan State, Tehsildar, Desuri,
District Pali (Raj.).
28. R.a.a Pali, District Pali.
----Respondents
For Petitioner(s) : Mr. Vivek Sharma.
For Respondent(s) :
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
16/02/2026
1. Learned counsel for the petitioners submits that in an appeal
filed before Revenue Appellate Authority against judgment and
decree dated 24.07.2019, interim protection in the nature of
status quo was granted in favour of petitioners-appellants in
respect of land in question. Later on, the said appeal was
dismissed for want of prosecution as counsel for the appellants
pleaded no instructions.
2. Learned counsel for the petitioners submits that petitioners -
appellants had no knowledge about such dismissal of appeal for
want of prosecution. Later on, petitioners preferred an application
for restoration of said appeal, upon which Learned Revenue
Appellate Authority has though issued notice but refused to grant
ad-interim protection to petitioners.
3. Learned counsel for the petitioners submits seeks limited
indulgence of this Court for issuing appropriate directions to
Learned Revenue Appellate Authority, Pali to decide the pending
stay application filed alongwith restoration petition expeditiously
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and in the meanwhile, requests for interim protection to be
granted in favour of petitioners.
4. Looking to the facts of present case that during the
pendency of appeal, interim order had already been granted by
Learned Revenue Appellate Authority and the appeal was
dismissed for want of prosecution, and in view of the limited
indulgence sought by petitioners, this Court deems it appropriate
to dispose of present writ petition with a direction to Learned
Revenue Appellate Authority, Pali to decide the pending stay
application / restoration petition expeditiously, preferably within a
period of two months from the date of receipt of a certified copy of
this order.
5. In the meantime, till the final decision of stay application by
Learned Revenue Appellate Authority, Pali, status quo with regard
to the land in question shall be maintained by both parties.
6. It is made clear the stay application / restoration petition
shall be adjudicated and decided by Learned Revenue Appellate
Authority independently, in accordance with law, without being
influenced by the fact that interim protection has been granted by
this Court for intervening period.
7. Stay application and all other pending applications stand
disposed of.
(SANJEET PUROHIT),J
10-sumer/-
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